Securities And Exchange Board Of India - Subsection
Section 2(h) in Securities and Exchange Board of India (Custodian) Regulations, 1996
(h)"Form" means any of the forms set out in the First Schedule;(ha)[ "goods" means the goods notified by the Central Government under clause (bc) of section 2 of the Securities contracts (Regulation) Act, 1956 and forming the underlying of any commodity derivative contract;] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).]
